BAPALALSINH DOLATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dharmesh Devnani, the learned APP waives service of notice of rule for and on behalf of the respondent - State of Gujarat.

(2.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs:-

(3.) It appears from the materials on record that the applicant herein is the registered owner of the vehicle in question, i.e., Ashok Leyland Dumper (Truck) bearing registration No.GJ-13- AW-1055. This vehicle came to be seized by the police in connection with the first information report being C.R. No.I-76 of 2017 registered with the Limbdi Police Station for the offence punishable offence under Sections 379 read with 114 of the IPC & Sections 4(1), 4(1)(A), 21 of the Mines and Mineral Development Regulation Act read with Sections-3, 5, 8, 13 and 17 of the Gujarat Mineral (Prevention of Illegal Mining Transportation And Storage Rules).